J C MITTAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner was entitled to get increments after passing Departmental Professional Examination (DPE) and Departmental Revenue Examination (DRE). The petitioner appeared in DPE in 1978 and the result of that examination was not declared as he was charged of using unfair means in that examination. While that matter was pending, the petitioner appeared in DRE in 1981 wad was declared successful.

(2.) The allegation of unfair means in DPE was decided by the Government in August, 1987 in favour of the petitioner and the charge was withdrawn. Thereafter the petitioner's result of DPE was declared in which he failed.

(3.) When the petitioner came to know that he was short of one mark to clear that examination, he made representation to the State Government to give him one grace mark on the basis of instructions, Annexure P/2 and declare him pass. The Government sat over the matter. Since the matter was being delayed, he came to this Court in this writ petition.